Section 10 in Jammu and Kashmir Accountability Commission Regulations, 2005
10. Procedure for service of notice on the public functionary and the Competent Authority for taking an action or for safe custody of the documents
(1) A summons/notice in Form-D, prescribed in the Schedule appended to the rules, shall be served upon the public functionary along with a copy of complaint or the substance of the allegations and copies of the accompanying documents to be relied upon in support of the substance of the allegations during the inquiry and investigation.(2)Every summons/notice under Sub-Regulation (1) shall be sent to the concerned by registered post, speed post or courier service. If the summons/notice and the copies of the documents sent under Sub-Regulation (1) are not returned, served or unserved within a reasonable time to the Commission, it shall be presumed that such summons/notice and the documents have duly been served upon the public functionary or the Competent Authority, as the case may be.
